Smt. Raj Dulari vs Ram Manohar & Others
2011 Latest Caselaw 5716 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Civil Misc. (Substitution) Application No.80373 of 2010.
 
IN 
 
Case :- WRIT - C No. - 44270 of 2007
 

 
Petitioner :- Smt. Raj Dulari
 
Respondent :- Ram Manohar & Others
 
Petitioner Counsel :- B.N. Agrawal,Sanjay Agrawal
 

 
Hon'ble Sunil Hali,J.

This is a substitution application for bringing on record the legal heirs of sole petitioner-Smt. Raj Dulari. No objection has been filed by other side.

The substitution application is allowed. The legal heirs of sole petitioner be brought on record as petitioner No. 1/i. Puttan Lal, 1/ii. Om Prakash & 1/iii Shiv Prakash, All sons of Late-Ram Gopal, R/o Village Kichhauchha, Pargana-Ayah Shah, District Fatehpur.

Sri B.N. Agrawal, Advocate, appears for the legal heirs of sole petitioner-Smt. Raj. Dulari.

Order Date :- 14.11.2011

NS

Case :- WRIT - C No. - 44270 of 2007

Petitioner :- Smt. Raj Dulari

Respondent :- Ram Manohar & Others

Petitioner Counsel :- B.N. Agrawal,Sanjay Agrawal

Hon'ble Sunil Hali,J.

Connect with Writ Petition No. 58643 of 2007.

On the request of learned counsel for the respondents, list this matter in the next cause list.

Interim order to continue till the next date of listing.

Order Date :- 14.11.2011

NS